Section 127(1) in Karnataka Land Revenue Act, 1964
(1)A record or rights shall be prepared in the prescribed manner in respect of every village and such record shall include the following particulars:-(a)the names of persons who are holders, occupants, owners, mortgagees, landlords or tenants of the land or assignees of the rent or revenue thereof;(b)the nature and extent of the respective interest of such persons and the conditions or liabilities (if any) attaching thereto;(c)the rent of revenue (if any) payable by or to any of such persons; and(d)such other particulars as may be prescribed.
